KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order, above mentioned two petitions would be disposed of as petitioners have sought quashing of FIR No.92 dated 4.9.2013 registered at Police Station Tibbar, Teshil and District Gurdaspur under Sections 323/ 324/ 148/ 149 and 326 (added later on) of the Indian Penal Code, 1860 ('IPC' for short) and its cross - version and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the parties have submitted that it is a case of version and cross -version and both the sides have suffered injuries in the occurrence. Now the parties have amicably settled their dispute.

(3.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Criminal) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non -compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.